UMAR BASHIR Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners are present in person.

(2.) Petitioners claim that they, being major, have contracted marriage out of their freewill and are living as husband and wife, but are apprehensive to be subjected to physical violence at the hands of private respondent no.5 as petitioner no.2 has contracted marriage against his wishes. Petitioners, therefore, seek protection and security cover from official respondents.

(3.) Heard and perused the file. Perusal of record annexed with writ petition reveals that petitioners are major and have contracted marriage according to Muslim Personal Law, rites and customs.